NARASIMHA RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) It is stated that one Sumashree had lodged a complaint on 19.12.2015 alleging that on 2.11.2015 at 12 noon, accused no.1 Narasimha Raju and others had kidnapped her from Devarahalli village, Bangarpet Taluk, in order that she be married to accused no.1. Her marriage was accordingly solemnized with accused no.1 on 5.11.2015 at Bethamangala by accused no.3 Krishnamurthy and the parents of the complainant, accused no.9 Shriramulu and accused no.10 Munilakshmi and others. After the wedding, accused no.3, the brother of accused no.1 took them to Upparapalli village and accused no.1 had forcible sexual intercourse with the complainant. It transpires that on the pretext of taking them to Police Station at Bethamangala, accused no.5 Nallur Narayanaswamy had taken them to Devarahalli. On 9.11.2015, accused no.3, it is alleged had kidnapped them from Devarahalli village and kept them in an unknown place and on 10.11.2015, when they came near Rajapet Road, accused no.4 Meenakshi, sister of accused no.1 had accosted them and abused them in foul language. And on 12.11.2015, Nallur Narayanaswamy, Venkataramaiah, Sanda Muniswamy and Manu took the victim and handed over to her parents and thereafter the complainant had lodged a complaint.

(3.) The allegations are vague. The accusation of the complainant having been kidnapped and having been subjected to forcible sexual intercourse is lost in continuous narration of the sequence of events. Therefore, the petitioner has made out a case for grant of bail, especially since accused nos.2 and 3 have already been enlarged on bail . Therefore, the petition is allowed. The petitioner shall be enlarged on bail on his furnishing a self bond in a sum of Rs.25,000/ - with a surety for a likesum to the satisfaction of the trial court, subject to following conditions: